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State of Assam - Section

Section 169 in The Assam Excise Rules, 2016

169. Contractor to have no interest in retail shop.

- The Contractor shall not have any interest, direct or indirect, in any retail shop for the vend of liquor within the area covered by his licence, and is bound to observe these and all such other rules for the management of the warehouses as may be framed from time to time by the State Government.